Mohammed Shafiulla vs The State Of Karnataka
2022 Latest Caselaw 5599 Kant

                            1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 28TH DAY OF MARCH, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE K.NATARAJAN

            CRIMINAL PETITION NO.1749 OF 2017
BETWEEN

MOHAMMED SHAFIULLA
S/O MOHAMMED RAHAMATHULLA,
AGED ABOUT 53 YEARS,
# 35/5, HEMMIGEPURA,
KENGERI HOBLI,
BENGALURU - 560 060.                       ... PETITIONER

(BY SRI K N HARIDASAN NAMBIAR, ADVOCATE)

AND

1.    THE STATE OF KARNATAKA
      BY THALAGHATTAPURA POLICE STATION,
      THALAGATTAPURA,
      BENGALURU
      REPRESENTED BY S.P.P.
      HIGH COURT BUILDING,
      BENGALURU-01

2.    M S SRINIVASAMURTHY
      S/O LATE L SONNAPPA SHETTY,
      AGED ABOUT 80 YEARS,
      # 214, 56TH CROSS, 13TH MAIN,
      3RD BLOCK, RAJAJINAGAR,
      BENGALURU-10
                                           ... RESPONDENTS
(BY SRI MAHESH SHETTY, HCGP
 SRI PATEL D KAREGOWDA, ADVOCATE FOR R2)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF THE CODE OF CRIMINAL PROCEDURE, PRAYING TO QUASH
                                2


THE PROCEEDINGS INITIATED BY THE 1ST RESPONDENT
POLICE ON THE FILE OF LEARNED 2ND ACJM, BENGALURU
RURAL DISTRICT, BENGALURU IN C.C.NO.8316/2016 AS PER
ANNEXURE-G-1.

      THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:


                             ORDER

Learned counsel for the petitioner has remained

absent. The order sheet dated 27.01.2021 reveals the

petitioner counsel remained absent and stay was vacated

by this Court in view of judgment of Hon'ble Supreme

Court in "Asian Resurfacing of Road Agency Private

Limited & Another Vs Central Bureau of

Investigation(2018) 16 SCC 299".

Subsequently when the case was called out on

10.06.2021 the petitioner counsel remained absent. Again

on 21.06.2021 none appeared for the petitioner, which

reveals the petitioner counsel is not interested to

prosecute the matter.

Hence, the petition is dismissed for non-

prosecution.

Sd/-

JUDGE

AKV